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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(1)On receipt of Form I the prescribed authority shall conduct such enquiries as he may deem fit into the claim of the party as to whether he satisfies all the conditions stipulated in section 3 of the Act, within one month from the date, of receipt of the Form I.